Section 2 in Bihar Taxi Aggregator Operational Directives, 2019
2. Definitions.
(1)In these directives, unless anything required in the subject or context -(i)"Act" means the Motor Vehicles Act, 1988;(ii)"Aggregator" means a person who is an operator or an intermediary / marketplace who canvasses or solicits or facilitates passengers for travel by a taxi/motor cycle or any other public service vehicle and who connects the passenger / intending passenger to a driver of a taxi or any other public service vehicle through phone calls, internet, web-based services or GPS/GPRS based services whether or not any fare, fee, commission, brokerage or other charges are collected for providing such services;(iii)"Form" means forms append to these Bihar Taxi Aggregator Policy;(iv)"Licence" means a Licence issued to an aggregator under these Bihar Taxi Aggregator Policy;(v)"Licencee" means an aggregator who holds licence issued under these Bihar Taxi Aggregator Policy;(vi)"Licensing Authority" means the State Transport Commissioner, Government of Bihar;(vii)"Taxi" means a motor vehicle having valid permit under the applicable laws of India, as the case may be and must be valid in the State of Bihar.(viii)"Motor Cycle" means as per Section 2(27) of Motor Vehicles Act 1988 which provides the definition of a Motor Cycle which "means a two-wheeled motor vehicle, inclusive of any detachable side-car having an extra wheel, attached to the motor vehicle" and the Ministry of Shipping, Road Transport and Highways (Department of Road Transport and Highways) vide notification number 1248(E) dated 5.11.2004 allows registration of "Motor Cycle" both under Transport and Non-Transport categories;(ix)In terms of Section 2(35) of the Act "Public Service Vehicles" means any Motor Vehicle used or adapted to be used for the carriage of passenger for hire or reward;(x)"Inspection Authority" means District transport officer or any other officer authorized in this behalf specifically by the State Transport Commissioner(2)Words and expressions used in these Bihar Taxi Aggregator Policy and not defined herein shall have the same meanings respectively assigned to them in the Motor Vehicles Act, 1988, Central Motor Vehicles Rules, 1989 and Bihar Motor Vehicles Rules, 1992 shall have the meaning assigned to them therein.
